High Courts03 May 1990
Kwality Silk Mills Vs Union of India
Gujarat High Court · (1991) 33 ECR 418 : (1992) 61 ELT 242
COURT ARCHIVE
Gujarat High Court judgments, 1990
221 judgments · page 9 of 12
High Courts01 May 1990
Shree Rama Packaging Vs Union of India
Gujarat High Court · (1991) 31 ECC 461 : (1991) 35 ECR 262 : (1991) 56 ELT 15 : (1990) 2 GLR 1239
High Courts30 Apr 1990
Attarhusen Badamia Husseni Vs State of Gujarat and Another
Gujarat High Court · (1990) 2 GLR 1291
Gujarat (Bombay) Primary Education Act, 1947 — Section 24, 24, 25, 54Gujarat Panchayats Act, 1961 — Section 131
High Courts30 Apr 1990
P.M. Boricha Vs Senior Regional Manager, Food Corporation of India and Others
Gujarat High Court · (1990) 2 GLR 1186 : (1991) 188 ITR 761
Gujarat State Tax on Professions, Trades Calling and Employments Act, 1976 — Section 2, 3, 4Income Tax Act, 1961 — Section 17
High Courts26 Apr 1990
Hirabhai Nanubhai Desai Vs The State of Gujarat and Others
Gujarat High Court · (1991) ACJ 561 : AIR 1991 Guj 1 : (1990) 2 GLR 549
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 147Gujarat Motor Vehicles Rules, 1989 — Rule 229 , 233Motor Vehicles Act, 1988 — Section 174 , 176
High Courts26 Apr 1990
Hirabhai Nanubhai Desai Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 ACC 335 : (1991) ACJ 561 : (1990) 2 GLR 1265
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Constitution of India, 1950 — Article 226, 227Gujarat Motor Vehicles Rules, 1989 — Rule 233
High Courts25 Apr 1990
Maneklal Karsandas Davda Vs State of Gujarat and Another
Gujarat High Court · (1991) 1 GLR 57
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 138(2), 139
High Courts25 Apr 1990
Pak Products Vs Union of India
Gujarat High Court · (1995) 76 ELT 32 : (1990) 2 GLR 1237
Central Excises and Salt Act, 1944 — Section 35F
High Courts20 Apr 1990
Khetshi Meghji Charla Vs Gala Nanji Khetsi and Others
Gujarat High Court · (1991) 1 GLR 12
Bombay Prevention of Ex-communication Act, 1949 — Section 4, 4Constitution of India, 1950 — Article 25, 26, 26(b), 32
High Courts18 Apr 1990
Ahmedabad Military and Rifle Training Association and Others Vs Harsidhbhai Govindlal Shah
Gujarat High Court · (1991) 1 GLR 26
High Courts16 Apr 1990Allowed
Laduba Vs Balvantsing Bhimsing Rana and Another
Gujarat High Court · (1991) CivCC 350 : (1991) 2 DMC 238 : (1991) 1 GLR 131 : (1991) 2 RCR(Criminal) 410
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Apr 1990
State of Gujarat Vs Babuji alias Mulsing Dhudaji
Gujarat High Court · (1990) 2 GLR 1325
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 391, 417(3), 423Evidence Act, 1872 — Section 165
High Courts11 Apr 1990
Prashant Pravinbhai Kanabar Vs The Gujarat University and Others
Gujarat High Court · AIR 1991 Guj 23 : (1990) 2 GLR 350
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Gujarat University Act, 1949 — Section 32
High Courts10 Apr 1990
Dr. Amitabh Bandhopadhyay Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 127
Constitution of India, 1950 — Article 14, 14
High Courts10 Apr 1990
State of Gujarat Vs Panubhai and Another
Gujarat High Court · (1991) CriLJ 2226 : (1990) 2 GLR 499
Bombay Police Act, 1951 — Section 35(1)Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts10 Apr 1990
State of Gujarat Vs Luhana Prabhudas Vrajlal
Gujarat High Court · (1990) 2 GLR 1300
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 52
High Courts04 Apr 1990
State of Gujarat and Another Vs R.L. Patel
Gujarat High Court · AIR 1992 Guj 42 : (1990) 2 GLR 1163
Constitution of India, 1950 — Article 226, 342
High Courts02 Apr 1990
Vikram Maya Maiya Vs State of Gujarart and Another
Gujarat High Court · (1991) 2 GLR 1210
Bombay Police Act, 1951 — Section 59, 59Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 1990
Ashoksinh Gopalsinh Jadeja and Another Vs D.H. Brahmbhatt and Another
Gujarat High Court · (1990) 2 GLR 1010
Bombay General Clauses Act, 1904 — Section 21, 21
High Courts02 Apr 1990
Bhavnagar Bricks Manufacturing Co. and Others Vs Bank of Baroda and Others
Gujarat High Court · (1992) 73 CompCas 676 : (1990) 2 GLR 1150
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5